- (1.) Anticipatory bail application filed by Md. Javed @ Javed and Tamanna Khatoon, is moved by Sri Mahesh Kumar Sinha, learned counsel for the petitioners and opposed by Sri M.B. Lal, learned Additional P.P. for the State.
(2.) This is a case under Sections 498 A/34 of the I.P.C. Petitioner no. 1 is the brotherinlaw of the informant whereas petitioner no. 2 is the unmarried sisterinlaw of the informant. It appears that all the inmates of the informant's husband's family have been implicated in this case.
(3.) Considering the aforesaid facts and circumstances, I direct the petitioners to surrender in the court below by 10th of January, 2011 and in the event of their surrender, the learned court below is directed to enlarge them on bail on their furnishing bail bond of Rs. 10,000/(Ten Thousand) each with two sureties of the like amount each to the satisfaction of S.D.J.M., Seraikella, in connection with Chandil P.S. Case No. 39 of 2010 corresponding to G.R. No. 299 of 2010, subject to the condition as laid down under section 438(2) of the Cr.P.C.;